Supreme Court04 May 2022Allowed
M/S. Kelkar & Kelkar Vs M/S. Hotel Pride Executive Pvt. Ltd
Supreme Court Of India · (2022) 5 JT 12 : (2022) 7 Scale 254
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Supreme Court Of India judgments, 2022
1,141 judgments · page 37 of 58
Supreme Court04 May 2022Partly Allowed
Union Of India & Ors. Vs Ashish Agarwal
Supreme Court Of India · (2022) 6 JT 368 : (2022) 7 Scale 226
Constitution Of India, 1950 — Article 142Income Tax Act, 1961 — Section 147, 148, 148A, 148A(a), 148A(b), 148A(d), 149, 150, 151, 151A(1), 152, 153Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 — Section 3
Supreme Court02 May 2022Disposed Of
Jacob Puliyel Vs Union Of India & Ors.
Supreme Court Of India · (2022) 7 Scale 256
Constitution Of India, 1950 — Article 14, 21, 32, 41, 47New Drugs And Clinical Trials Rules, 2019 — Rule 8, 11, 19, 19(2), 25, 25(vi), 100Tamil Nadu Public Health Act, 1939 — Section 76(2)(b)
Supreme Court02 May 2022Dismissed
Union Of India & Anr. Vs Millenium Delhi Broadcast LLP Etc.
Supreme Court Of India · (2022) 7 SCC 67 : (2022) 6 JT 385 : (2022) 7 Scale 201
Telecom Regulatory Authority Of India Act, 1997 — Section 14A(1)Arbitration And Conciliation Act, 1996 — Section 9
Supreme Court02 May 2022Allowed
Pawan Kumar Vs Union Of India & Anr.
Supreme Court Of India · (2022) 5 JT 109 : (2022) 7 Scale 192
Railway Protection Force Rules, 1987 — Section 52, 67.2Indian Penal Code, 1860 — Section 148, 149, 323, 356, 506
Supreme Court02 May 2022Allowed
Narsingh Ispat Ltd. Vs Oriental Insurance Company Ltd. & Anr.
Supreme Court Of India · (2022) 6 SCC 654 : (2022) 5 JT 25 : (2022) 7 Scale 185
Consumer Protection Act, 1986 — Section 23Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 379, 427, 435, 447Criminal Law (Amendment) Act, 1908 — Section 15, 17
Supreme Court02 May 2022Allowed
United India Insurance Co. Ltd Vs Levis Strauss (India) Pvt. Ltd.
Supreme Court Of India · (2022) 6 SCC 1 : (2022) 5 JT 36 : (2022) 7 Scale 206
Consumer Protection Act, 1986 — Section 2(d), 2(e), 3, 4, 21, 22, 57General Insurance Business (Nationalization) Act, 1972 — Section 25Insurance Act, 1938 — Section 2(c)(b), 2(13A)
Supreme Court02 May 2022Allowed
Thomas Daniel Vs State Of Kerala & Ors.
Supreme Court Of India · (2022) 5 JT 31 : (2022) 7 Scale 179
Kerala Service Rules-Part 1 — Rule 91A, 116
Supreme Court29 Apr 2022Allowed
Vipan Aggarwal & Anr Vs Raman Gandotra & Ors.
Supreme Court Of India · (2022) 04 SC CK 0097
Code Of Civil Procedure, 1908 — Section 96(1), Order 43 Rule 1A, Order 43 Rule 1(m), Order 23 Rule 3
Supreme Court29 Apr 2022Allowed
Atbir Vs State Of Nct Of Delhi
Supreme Court Of India · (2022) 4 JT 540 : (2022) 7 Scale 15
Constitution Of India, 1950 — Article 72Delhi Prison Rules, 2018 — Rule 1170, 1171, 1175, 1178, 1197, 1198, 1199, 1200, 1222, 1223, 1223(I), 1225Indian Penal Code, 1860 — Section 302
Supreme Court29 Apr 2022Dismissed
Waqf Board, Rajasthan Vs Jindal Saw Limited & Ors.
Supreme Court Of India · (2022) 7 Scale 157
Constitution Of India, 1950 — Article 226Waqf Act, 1995 — Section 3(r), 83
Supreme Court29 Apr 2022Disposed Of
National Medical Commission Vs Pooja Thandu Naresh & Ors.
Supreme Court Of India · (2022) 4 JT 417 : (2022) 7 Scale 5
Supreme Court28 Apr 2022Dismissed
Bharat Sanchar Nigam Limited & Anr. Vs Sandeep Choudhary & Ors.
Supreme Court Of India · (2022) 4 JT 386 : (2022) 7 Scale 55
Constitution Of India, 1950 — Article 14, 15(3), 16, 16(1), 16(4), 142Civil Services Examination Rules, — Rule 16(2)
Supreme Court28 Apr 2022Allowed
Union Of India And Ors. Vs Mukesh Kumar Meena
Supreme Court Of India · (2022) 4 JT 399 : (2022) 7 Scale 68
Supreme Court27 Apr 2022Disposed Of
Rajasthan Financial Corporation Jaipur And Others Vs M/S Jain Bandhu Sneh Resorts Private Limited And Another.
Supreme Court Of India · (2022) 4 JT 410 : (2022) 6 Scale 811
Supreme Court27 Apr 2022Allowed
Anand Murti Vs Soni Infratech Private Limited & Anr.
Supreme Court Of India · (2022) 4 JT 403 : (2022) 7 Scale 48
Insolvency and Bankruptcy Code, 2016 — Section 7, 12A
Supreme Court27 Apr 2022Disposed Of
Ranbir Singh Vs SK Roy, Chairman, Life Insurance Corp. Of India & Anr.
Supreme Court Of India · (2022) 7 Scale 110
Constitution Of India, 1950 — Article 14, 16, 136, 142Life Insurance Corporation Of India Class III And Class IV Employees (Bonus And Dearness Allowance) Rules 1981 — Rule 3Life Insurance Corporation Act, 1956 — Section 23(1), 48, 48(2A), 48(2B), 48(2C), 48(2)(cc), 49, 49(2)(b), 49(2)(d), 84
Supreme Court27 Apr 2022Allowed
Oil And Natural Gas Corporation Ltd. Vs M/s Discovery Enterprises Pvt. Ltd. & Anr
Supreme Court Of India · (2022) 8 SCC 42 : (2022) 7 Scale 73
Constitution Of India, 1950 — Article 136Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 2(1)(e), 2(1)(h), 7, 7(4)(a), 7(4)(b), 7(5), 8, 8(1), 9, 11(6), 16, 16(2), 16(3), 18, 34, 34(2)(b)(ii), 34(2)(a)(iii), 34(2A), 37, 37(1), 37(2), 37(2)(a), 45, 48, 75, 81
Supreme Court26 Apr 2022Allowed
Kaithuami [L] Through L.Rs. Vs Ralliani And Others
Supreme Court Of India · (2022) 6 Scale 788
Supreme Court26 Apr 2022Dismissed
Satnam Singh Vs Satnam Singh
Supreme Court Of India · (2022) 4 JT 414 : (2022) 6 Scale 784